Section 8 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
8. Penalty for recovering a sum to which a Jagirdar is not entitled.
(1)On and from the date of resumption, no Jagirdar shall recover or receive from any tenant or from any contractor or other person, any rent, cess, Jama or other dues, which he is not entitled to recover or receive under the provisions of this Act.(2)Where any Jagirdar recovers any rent, cess or other dues in contravention of the provisions of sub-section (1), he shall be liable to pay the State Government as penalty such sum not exceeding rupees five hundred as the Tahsildar having jurisdiction may, after making enquiry in the prescribed manner direct and the Tahsildar may further direct the refund of such rent, cess or other dues.(3)All sums recoverable under sub-section (2) shall be realised as arrears of land revenue.
